Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 16] [Entire Act] State of Bihar - Subsection Section 16(5) in Bihar Government Servant's Conduct Rules, 1976 (5)No Government servant may accept any fee for any work done by him for any public body or any private person without the sanction of the Government or the prescribed authority.
